MOIN KHAN S/O GAZNAFAR ALI Vs. STATE OF UTTARAKHAND THROUGH THE SECRETARY HOME UTTARAKHAND GOVT. AND SHAFALI ARYA D/O LATE SRI GOPAL RAM ARYA

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973, the Petitioner has sought quashing of the proceedings of Criminal Case No. 287 of 2011, State v. Moin Khan, relating to offences punishable under Section 452, 323, 504, 506 and 294 of I.P.C., police station Kashipur, pending in the court of Addl. Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar.

(3.) A Compounding Application No. 776 of 2011 has been moved on behalf of the Petitioner and Respondent No. 2, supported by affidavit.